Section 23 in The U.P. Co-operative Societies Employees Service Regulations, 1975
23.
When a co-operative society, the financial position of which has deteriorated to the extent that it is in the opinion of the Registrar, unable to bear the cost of the salary and other emoluments of a post any longer, the society may with the approval of the Registrar, either reduce the rank of such post or convert that post from a whole-time post into a part-time one or abolish it altogether:[Provided that-(a)in case of reduction of the rank of the post or its conversion from a whole-time post into a part-time one, the incumbent thereof shall one month's notice in writing in case he is a temporary employee and by three month's notice in case he is a permanent employee be given the option to held the post on reduce rank or on a part-time basis, on such emoluments as may be determined by the Managing Committee of the concerned Co-operative Society. The aforesaid notice shall also indicate the fact that the services of the employee shall stand dispensed with if he declines to accept the offer made, in accordance with the terms of the said notice;(b)in case of abolition of the post, the services of the employee shall be dispensed with after giving him one month's or three month's notice depending upon whether the employee holds the post in question in a temporary capacity or substantive capacity].
